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[Section 8]
[Entire Act]
Union of India - Subsection
Section 8(14) in The National Award for the Empowerment of Persons with Disabilities Rules, 2013
| SI.No. | Criteria | Weight |
| (i) | Overall planning and strategy of the state in providingcomprehensive rehabilitation services to the persons withdisabilities and setting up good Institutional infrastructureincluding state commissioner for persons with disabilities (PwDs). | 10% |
| (ii) | Percentage of persons with disabilities who have been issueddisability certificates | 10% |
| (iii) | Percentage coverage of identified persons with severemultiple disabilities under IGNDPS | 10% |
| (iv) | Achievement of State (in percentage against their notionalallocation) under the following Central Sector Schemes:-(i)DDRS - 5 %(ii) ADIP – 5%(iii) SIPDA - 5% | 15% |
| (v) | Percentage of government elementary and secondary schoolshaving:-(a) Ramps with railings(b) Special teachers(c)Disabled friendly toilets | 10% |
| (vi) | PwD who have been placed in Government jobs against thestipulated 3% quota for them | |
| (vii) | Special efforts made to provided barrier free environment inpublic spaces | 10% |
| (viii) | Expenditure on State Sector Schemes for PwDs as % of thetotal State Plan Outlay | 10% |
| (ix) | Percentage of PwDs provided vocational training during lastfive years | 5% |
| (x) | Loan availed by SCA from NHFDC as % of its notionalallocation. | 10% |